HARINI KANBHAM KESHAVA MOORTHY Vs. PRASANTH KUMAR VATTI

JUDGEMENT

(1.) The present Appeal is filed by the appellant/petitioner aggrieved by the order passed by the learned Judge, Family Court, Ranga Reddy District at L.B.Nagar in FCOP.No.2536 of 2018, dtd. 28/5/2024.

(2.) Appellant is the petitioner/wife and the respondent is the husband. The case of the appellant is that her marriage with the respondent was performed on 11/12/2013 at APSRTC Kalyanamandapam, Baghlingampally, Hyderabad, on the same day the respondent failed to perform sexual intercourse. On 13/12/2013, they left for Honeymoon to Kerala, unfortunately during the 9 days trip, there was no sexual intercourse between them since the respondent is having erectile dysfunction. Respondent did not attempt to participate in the sexual intercourse with the petitioner. Appellant and the respondent went for second Honeymoon for 15 days to Kashmir, there also the respondent could not perform sexual activities.

(3.) Respondent filed his counter and contended that he knows the appellant from November, 2007 when they joined in Cognizant as employees, both are in relationship from July, 2008. Appellant used to visit the respondent's house between April, 2010 to December, 2010 for physical intimacy. Parties have called off their relationship in the month of December, 2010 and continued as Friends. Relationship was again rekindled after the respondent moved to America in the month of March, 2012. Thereafter, marriage proposals have taken place. Respondent came down to India on 7/5/2013 to fix the marriage.